Patna High Court - Orders
M/S. Graphite India Limited vs The State Of Bihar And Ors on 29 January, 2019
Author: Jyoti Saran
Bench: Jyoti Saran, Arvind Srivastava
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.19033 of 2018
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M/s. Graphite India Limited, having its office at village Phulwaria, P.O.
Barauni, District - Begusarai - 851112, Bihar through its authorized
representative Shri Alok Chandak, S/o Late Sushil Chand Chandak, resident
of village- Phulwaria, P.O. Barauni, District- Begusarai.
... ... Petitioner
Versus
1. The State of Bihar, through the Commissioner, Commercial Taxes
Department, Government of Bihar, Patna.
2. The Joint Commissioner of Commercial Taxes, Commercial Taxes
Department, Darbhanga.
3. The Assistant Commissioner of Commercial Taxes, Commercial Tax Office,
Teghra, Begusarai.
... ... Respondents
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Appearance :
For the Petitioner/s : Mr. Nikhil Kumar Agrawal, Adv.
Ms. Aditi Hansaria, Adv.
For the Respondent/s : Mr. Manish Dhari Singh, AC to AG.
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CORAM: HONOURABLE MR. JUSTICE JYOTI SARAN
and
HONOURABLE MR. JUSTICE ARVIND SRIVASTAVA
ORAL ORDER
(Per: HONOURABLE MR. JUSTICE JYOTI SARAN)
2 29-01-2019Heard Mr. Nikhil Kumar Agarwal, learned Counsel for the petitioner and Mr. Manish Dhari Singh, learned AC to AG.
Mr. Agarwal, learned Counsel for the petitioner informs that the grievance of the petitioner has been redressed.
The writ petition is disposed of as having become infructuous.
(Jyoti Saran, J) ( Arvind Srivastava, J) Archana/ Surendra/-
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